- (1.) The first respondents vide its letter no. Aff.333/Seventy-6-2012-2 (356)/2012 dated 12.09.2012, granted prior permission for provisional affiliation to the appellant for a period of 3 years w.e.f. 01.07.2012 i.e. for the period 01.07.2012 to 30.06.2015 for imparting Education in the Arts Faculty for the subjects Hindi, Political Science, Sociology, Medieval History, Education Sanskrit and Home Science. In pursuance of the aforesaid Government order No. 333 dated 12.09.2012, the Deen Dayal Upadhyay Gorakhpur University, Gorakhpur vide its letter no. 7539/ Affi.2012 dated 27.11.2012 permitted the appellant to admit the students in the various subjects of the Arts Faculty.
(2.) The appellant applied on 10.03.2015, to the University for constituting an Inspection Panel for granting permanent affiliation to the University. Upon perusal of the application dated 10.03.2015 submitted by the aforesaid appellants, the University vide its letter No. DDUGU/Aff.2015/5096 dated 20.03.2015 constituted an Inspection Panel to submit status report of the appellant as far as the Infrastructural Facilities existing in the appellant's college were concerned. The Regional Higher Education Officer Gorakhpur submitted its inspection report on 06.11.2015 to the University.
(3.) As per Time Schedule prescribed by the State Government, the Inspection Report was not received within the prescribed date. In the absence of the required Inspection Report, the University did not grant permanent affiliation to the appellant for the Academic Session 2015-16. No appeal was preferred before the State Government.;